Surendra Goyal (Jain) vs Nandkishore Jain
2022 Latest Caselaw 14277 MP

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                  IN THE HIGH COURT OF MADHYA PRADESH
                               AT GWALIOR
                                   MP No. 3403 of 2022
                           (SURENDRA GOYAL (JAIN) Vs NANDKISHORE JAIN)

Dated : 03-11-2022
             Shri Mahesh Goyal, learned counsel for the petitioner.

             Shri Rohit Jain, learned counsel for the respondent.

Due to paucity of time, arguments could not be heard. List this matter on 07/11/2022. Counsel for the petitioner submit that case is fixed for pronouncement of judgment before the Trial Court, therefore, prayed to pass a order of stay of

proceedings before the Trial Court till the next date of hearing. Otherwise, purpose of filing of the petition would be futile.

Counsel for the respondent objected the same. Considering the aforesaid facts and circumstances of the case, proceedings pending before the Trial Court are hereby stayed upto 7 November, 2022.

It is made clear that if on the next date of hearing. further adjournment is sought by either of the parties for submission of arguments, granted interim relief shall not be extended.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

Prachi

PRACHI MISHRA 2022.11.03 17:51:40 +05'30'